Sadineni Bhoomaiah vs Sadineni Ravi
2022 Latest Caselaw 6146 Tel

Citation : 2022 Latest Caselaw 6146 Tel
Judgement Date : 24 November, 2022

Telangana High Court

Sadineni Bhoomaiah vs Sadineni Ravi on 24 November, 2022

Bench: M.Laxman

             THE HON'BLE SRI JUSTICE M.LAXMAN

                         I.A.No.1 of 2022

                             IN/AND

                 APPEAL SUIT No.317 of 2018

COMMON JUDGMENT:

1.    Heard learned counsel for the appellant and learned counsel

for the respondent.

2. I.A.No.1 of 2022 is filed by the petitioner seeking the

permission of this Court to withdraw the present Appeal Suit in

terms of the Award dated 29.06.2022 in Lok Adalat Case No.2773

of 2022 passed by the Lok Adalat Bench at Karimnagar.

3. Permission as sought for is accorded.

4. Accordingly, I.A.No.1 of 2022 is allowed; the Appeal Suit is

dismissed as withdrawn. No costs. Miscellaneous Petitions,

pending if any, shall stand closed.

______________________ JUSTICE M.LAXMAN 24.11.2022 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

A.S.No.317 of 2018

Dated: 24.11.2022